K RAMACHANDRA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition under Section 482 of the Cr.P.C., the petitioner calls in question the order of the trial court taking cognizance against him and issuing summons. The factual matrix which has given rise to the order taking cognizance, briefly stated, are that, a complaint was lodged by one Narayana Reddy, who is R-2 herein, with the Sub-Inspector of Police, Toranagal Police Station, alleging that on 31.8.2006, at about 6.00 a.m., Ramachandra Reddy and Janardhan Reddy, their Manager Laxmiprasad and Kumar Reddy, all entered the mining area of the complainant and removed the boundary stones and had put up cement pillars. In this connection, on 31.8.2006 at around 12.00 noon, Ramachandra Reddy, the present petitioner, spoke over the mobile to the complainant and requested him to see that no obstacle is put to the work that was being carried on by the aforementioned manager and other staff and otherwise, the result would be serious. Later on, Janardhan Reddy also spoke over the mobile phone and informed the complainant that the matter could be resolved by talking to each other across the table.

(2.) Stating all these in the complaint, the complainant requested the Sub-Inspector of Police to give protection to him, his family and staff and ensure that no danger to reputation and life or property takes place. This complaint led to a case being registered in Crime No. 118/2006 in respect of the offences punishable under Sections 143, 447, 434 and 506 read with 149 of the I.P.C.

(3.) On completion of the investigation, the P.S.I., Toranagal, filed charge sheet and the trial court took cognizance and ordered a case to be registered and issued summons to A-1 to A-4. It is this order of the trial court taking cognizance and issuing summons that is assailed in this petition by A-1.